Custom, Excise & Service Tax Tribunal
M/S Rishad Shipping & Clearing Agency ... vs Commissioner Of Customs (Export), ... on 30 July, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. IV Application No. C/S/92988/14 in Appeal No. C/85472/14 (Arising out of Order-in-Appeal No. 16(ADJN-EXP)/2014(JNCH)/EXP-07 dated 15.1.2014 passed by the Commissioner of Customs (Appeals), Mumbai-II). For approval and signature: Honble Shri Anil Choudhary, Member (Judicial) ======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the : Yes CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy : Seen of the order?
4. Whether order is to be circulated to the Departmental : Yes authorities?
====================================================== M/s Rishad Shipping & Clearing Agency Pvt. Ltd. Appellant Vs. Commissioner of Customs (Export), Nhava Sheva Respondent Appearance:
Shri Vinay Ansurakr, Advocate for Appellant Shri M.S. Reddy, Dy. Commissioner (AR) for Respondent CORAM:
SHRI ANIL CHOUDHARY, MEMBER (JUDICIAL) Date of Hearing: 30.07.2014 Date of Decision: 30.07.2014 ORDER NO.
Per: Shri Anil Choudhary The appeal and stay petition are directed against Order-in-Appeal No. 16(ADJN-EXP)/2014(JNCH)/EXP-07 dated 15.1.2014 passed by the Commissioner of Customs (Appeals), Mumbai-II.
2. The learned Counsel for the appellant seeks to withdraw the appeal as well as stay petition as the same is infructuous. The appellant is allowed to withdraw the appeal as well as stay petition as the same is infructuous and accordingly the same is dismissed as withdrawn.
(Dictated and pronounced in Court) (Anil Choudhary) Member (Judicial) Sinha 1